When the Director of Grama Panchayat decides to attach any fund of a Grama Sasan under Rule 110, the following procedure shall be observed, namely :(a)The Director of Grama Panchayats shall issue notice to the Grama Sasan prohibiting collection or management of such fund by the Grama Sasan and vesting the administration thereof on such officer or officers as the Director may appoint;(b)The Director shall cause such notice to be published in the Official Gazette and in such manner as he may deem fit within the local limits of such area subject to control of the Grama Sasan;(c)The Officer appointed by the Director of Grama Panchayats under Rule 110 shall pay the money collected or received under such attachment to the lender, or, in case of a loan from the State Government into the Treasury;(d)The said officer shall prepare the accounts of money so collected and of the cost of collections in such form as the Director may, from time to time, direct. He shall deliver a copy to be published in the Official Gazette.
